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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Odisha - Subsection

Section 36(4) in The Orissa Development Authorities Rules, 1983

(4)The Valuation Officer shall give all such persons who might have filed objections in response to and within the time specified in the notice published under Sub rule (3) sufficient opportunity of being heard and shall not give any decision till he has duly considered their objections.